Vishwa Pratap @ Sheru vs The State Of Madhya Pradesh
2022 Latest Caselaw 2520 MP

The High Court Of Madhya Pradesh CRR No. 401 of 2022 (VISHWA PRATAP @ SHERU Vs THE STATE OF MADHYA PRADESH)

Jabalpur, Dated : 22-02-2022 Mr. D.K. Shukla, learned counsel for the applicant.

Mr. Aditya Gupta, learned Government Advocate for the State submits that case diary is not available.

Let the case diary be made available by the next date of hearing. Trial Court is directed not to pronounce the judgment in the case till the next date of hearing.

List this case after four weeks.

(SMT. ANJULI PALO) JUDGE

shahina

Signature Not Verified SAN

Digitally signed by SHAHINA KHAN Date: 2022.02.22 18:14:20 IST